(1)The sums payable, as specified in sub-section (2), which are otherwise allowable as a deduction under this Act, shall be allowed as a deduction while computing the income chargeable under section 26 only in the tax year in which such sums are actually paid irrespective of––(a)any provision to the contrary in this Act; or(b)method of accounting regularly followed; or(c)the tax year in which the liability was incurred.
